Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 51 in The M.P. Irrigation Rules, 1974 51. When the crops are damaged by percolation, leakage or breach of canal etc. no charge shall be levied but recording of such area shall be invariably done and verified by the superior officer.
